Delhi High Court - Orders
Madhulika Tripathi vs M/S Logix Corporate Private Limited on 12 October, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 3191/2022 & CRL.M.A. 13440/2022
MADHULIKA TRIPATHI ..... Petitioner
Through: Mr. Alok Bhachawat and Mr. Uday
Singh, Advocates.
versus
M/S LOGIX CORPORATE PRIVATE LIMITED ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 12.10.2022
1. This is a petition for setting aside the judgement dated 22.11.2021 passed in Criminal Revision No.207/2018 and waiving the cost of Rs.1,00,000/- imposed by the learned ASJ.
2. Issue notice to the respondent through all possible modes, including registered AD, process server, speed post, courier as well as through electronic mode. Let steps be taken within two weeks from today.
3. The matter be placed before learned Joint Registrar for completion of service on 07.12.2022.
4. Learned counsel for the petitioner submits that he has deposited Rs.50,000/- in compliance of the last order. Let acknowledgement of the said deposit be placed on record.
4.1 The amount so deposited be put in an FDR initially for a period of one
CRL.M.C. 3191/2022 page 1 of 2
Signature Not Verified
Signed By:HARIOM
Signing Date:17.10.2022
17:52:12
year with automatic renewal by the office of the learned Registrar General.
5. Interim orders will continue during the pendency of the present petition.
6. The application for stay, i.e., CRL.M.A. 13440/2022 is accordingly disposed of.
TALWANT SINGH, J OCTOBER 12, 2022/pa Click here to check corrigendum, if any CRL.M.C. 3191/2022 page 2 of 2 Signature Not Verified Signed By:HARIOM Signing Date:17.10.2022 17:52:12